Supreme Court - Daily Orders
Shiv Kumar Chotia vs Union Of India on 4 November, 2019
Bench: R. Banumathi, A.S. Bopanna
ITEM NO.34 COURT NO.4 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 9820/2019
(Arising out of impugned final judgment and order dated 04-09-2019
in SBCRMTSSAA No. 549/2019 passed by the High Court Of Judicature
For Rajasthan At Jodhpur)
SHIV KUMAR CHOTIA Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
(FOR ADMISSION and I.R. and IA No.163868/2019-EXEMPTION FROM FILING
O.T. )
Date : 04-11-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. Rishi Matoliya, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
After arguing the matter for some time, learned counsel appearing on behalf of the petitioner seeks leave to withdraw the special leave petition with liberty to re-approach the High Court if the appeal itself is not disposed of by the High Court in the meanwhile.
The special leave petition is accordingly disposed of as withdrawn with liberty as prayed for. (MADHU BALA) Signature Not Verified (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) Digitally signed by MADHU BALA Date: 2019.11.05 BRANCH OFFICER 16:50:36 IST Reason: